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[Cites 0, Cited by 0] [Section 2(8)] [Section 2] [Entire Act]

State of West Bengal - Subsection

Section 2(8)(vii) in The Bengal Agricultural Debtors Act, 1936

(vii)[] [Sub-clause (iv)(c) and sub-clause (vii) inserted by Bengal Act 8 of 1940.] any tax or rate due to a Municipality or Union Board or Union Committee;